PREAMBLE
In exercise of the powers under sub-section (2) of
Section 9 of the Uttar Pradesh Industrial Area Development Act, 1976 (U.P. Act
No. 6 of 1976) read with Section 21 of the U.P. General Clauses Act, 1904 (U.P.
Act No. 1 of 1904) and all other powers enabling it in this behalf and with the
previous approval of the State Government, the New Okhla Industrial Development
Authority hereby makes the following regulations with a view to amending the
New Okhla Industrial Development Area Building Regulations, 2010.
Regulation - 1. Short title and commencement.
(i)
These regulations shall be called the New Okhla
Industrial Development Area Building (First Amendment) Regulations, 2011.
(ii)
They shall come into force with effect from the date of
their publication in the Gazette.
Regulation - 2. Amendment of Regulation 24.4.
In
the New Okhla Industrial Development Area Building Regulations, 2010
hereinafter referred to as the said regulation, for Regulation 24.4 the
following regulation shall be substituted, namely:
Ground
Coverage, Floor Area Ratio and Height
|
Sl. No.
|
Use
|
Maximum ground
coverage
|
Maximum FAR
|
Maximum height
in meters
|
|
1.
|
Convenient
Shopping Centre
|
40%
|
2.00
|
24.00
|
|
2.
|
Sector Shopping
|
40%
|
2.00
|
24.00
|
|
3.
|
Sub-District
Centre, Shopping/ Commercial uses along MP roads and other Master Plan level
Shopping/ Commercial Centres
|
40%
|
4.00
|
No limit
|
|
4.
|
Hotel
|
40%
|
3.00
|
No limit
|
|
5.
|
Banks
|
40%
|
2.00
|
|
|
6.
|
Cinema/Multiplex/Cineplex
|
40%
|
2.00
|
No limit
|
|
7.
|
Warehousing/Godowns
|
60%
|
2.00
|
No limit
|
|
8.
|
City Centre
|
45%
|
4.50
|
No limit
|
Note.
The Authority may allow maximum 30 per cent of permissible F.A.R. for
residential activities in the commercial plots of 4 hectare and above size, but
the (sic are) applicable on the total plot shall be that of the commercial
land.
Regulation - 3. Amendment of Regulation 24.6.
In
the said regulations, for Regulation 24.6, the following regulation shall be
substituted, namely
24.6
Green Areas___________________________________
|
Sl. No.
|
Use
|
Maximum
permissible ground coverage
|
Maximum
permissible FAR
|
Maximum height
in meters
|
|
1.
|
Sports
Complex/Stadium
|
20%
|
0.40+0.20
Purchasable
|
24.0
|
|
2.
|
Amusement
Complex
|
20%
|
0.40+0.20
Purchasable
|
24.0
|
|
3.
|
Recreational
Green
|
20%
|
0.40+0.20
Purchasable
|
24.0
|
|
4.
|
Institutional
Green
|
35%
|
0.80+0.20
Purchasable only for Institutional activity
|
No limit
|
|
5.
|
Sport City*
|
30%
|
1.50
|
No limit
|
Note.
The Authority shall determine land use pattern, mix of permissible activities
like residential, commercial etc., planning norms and other required conditions
in the scheme as required from time to time for the development of sports city
project. However, minimum 70 per cent land shall be used for sports and related
facilities. Unutilised part of F.A.R. in the 70 per cent area, after providing
all the required sports and related facilities, shall be allowed for
residential purpose.